Section 3 in The Techno India University, West Bengal, Act, 2012.
3. Establishment and incorporation of University.
(1)There shall be established a University by the name of "Techno India University, West Bengal".(2)The Chancellor, the Board, the Academic Council, the Vice-Chancellor, the Dean, the Registrar and all other persons who may hereafter become officers or members so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the "Techno India University, West Bengal".(3)The University shall function as a non-affiliating University.(4)The University shall not demand any grant-in-aid or other financial assistance from the Central Government, any State Government, University Grants Commission, All India Council for Technical Education or any other authority or institutions of the Central Government or any State Government.(5)The seats in Engineering and Technology courses in Colleges and other Institutions subsumed and incorporated in the University will continue to be guided by the existing framework of West Bengal Joint Entrance Examinations Board through its State level common entrance examination and counselling process as obtaining for such courses for the first one year from the date of coming into force of this Act until the University opts to work out its own framework regarding its process of admission as per decisions of the Board of Governors. The University will keep five percent of total intake therein reserved for filling up with economically weaker persons in the manner as to be laid down by the Department of Higher Education, Government of West Bengal, by order.(6)The University shall be a body corporate by the name specified in sub-section (2) having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, to contract and shall, by the said name, sue and be sued.(7)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar or any other official as may be duly authorized by the Chancellor or Vice-Chancellor and all processes in such suits and proceedings shall be issued to, and served on, the Registrar or on such authorized official.(8)The headquarters of the University shall be at Kolkata.(9)The University may have Departments or Schools or Centres anywhere in the State of West Bengal as may be decided by the Board of Governors.(10)All the existing campuses held by the Trust or any other trust or society in the State can be integrated within the University after being subsumed by the University in due course as may be decided by the Board of Governors.(11)If any vested land is settled with the University or the University is permitted to hold land in excess of the ceiling limit and the University does not utilize such land within three years of such settlement or permission, as the case may be, such land will be resumed by the Government in case of settlement, and permission will be withdrawn in case of permission granted to hold land in excess of the ceiling limit.(12)The Techno India University, West Bengal will commence its operations with its present land and infrastructural facilities existing at its present locations in Sector-Ill and V, Salt Lake City, Kolkata and in Bishnupur, Joka, South 24-Parganas.(13)The jurisdiction of the University will be the entire State of West Bengal.
